Supreme Court - Daily Orders
The National Council For Teachers ... vs Association Of Ncte Approved Colleges ... on 6 July, 2023
Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia
ITEM NO.15 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 11756/2023
(Arising out of impugned final judgment and order dated 13-03-2023
in LPA No. 190/2021 passed by the High Court Of Delhi At New Delhi)
THE NATIONAL COUNCIL FOR TEACHERS EDUCATION Petitioner(s)
VERSUS
ASSOCIATION OF NCTE APPROVED COLLEGES TRUST Respondent(s)
( IA No.108175/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 06-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Balbir Singh, A.S.G.
Ms. Manisha T. Karia, AOR
Ms. Nidhi Nagpal, Adv.
Mr. Adarsh Kumar, Adv.
Mr. Aditya Kesar, Adv.
Mr. Rohan Trivedi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application seeking exemption from filing C/C of the impugned judgment is allowed.
Learned ASG submits that the General Body does not vet the proforma for appraisal and it is his submission that the same finds the basis for the impugned order.
Issue notice.
Signature Not VerifiedIn the meantime, operation of the impugned order shall remain Digitally signed by NEETA SAPRA Date: 2023.07.06 stayed.
16:32:41 IST Reason:
(RASHMI DHYANI PANT) (POONAM VAID) COURT MASTER COURT MASTER